Nagaraju vs State Of Karnataka By
2024 Latest Caselaw 10034 Kant

Karnataka High Court

Nagaraju vs State Of Karnataka By on 5 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                            -1-
                                                          NC: 2024:KHC:14352
                                                     CRL.A No. 532 of 2012




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 5TH DAY OF APRIL, 2024

                                       BEFORE
                  THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                       CRIMINAL APPEAL NO. 532 OF 2012
             BETWEEN:

             NAGARAJU
             S/O ERIGEGOWDA,
             AGED ABOUT 36 YEARS,
             R/A HULIKERE VILLAGE
             SRIRANGAPATNA TALUK,
             MANDYA DISTRICT.
                                                                 ...APPELLANT
             (BY SRI. CHANDRAPPA K. N.,ADVOCATE)
             AND:

             1.   STATE OF KARNATAKA BY
Digitally         BILIKERE POLICE STATION.
signed by                                                     ...RESPONDENT
LAKSHMI T    (BY SRI. RAHUL RAI. K., HCGP)

Location:
High Court          THIS CRL.A. IS FILED U/S.374(2) OF CR.P.C PRAYING TO
of           SET ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE
Karnataka
             DATED:12.4.12    PASSED   BY     THE   PO,   FTC,   HUNSUR   IN
             S.C.NO.212/2011 CONVICTING THE APPELLANT/ACCUSED FOR
             THE OFFENCE P/U/S.341 AND 324 OF IPC.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
             COURT DELIVERED THE FOLLOWING:
                              -2-
                                          NC: 2024:KHC:14352
                                       CRL.A No. 532 of 2012




                        JUDGMENT

The learned High Court Government Pleader has

filed a memo reporting death of the sole appellant, along

with copy of the death certificate.

2. As per the death certificate, the appellant died

on 22.08.2019.

3. In view of the death of the sole appellant, the

appeal is dismissed as abated.

Sd/-

JUDGE

LDC